AJAY SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2021-7-42
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 07,2021

AJAY SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

Harnaresh Singh Gill,J. - (1.)Case is taken up for hearing through video conferencing.
(2.)The petitioner seeks regular bail in FIR No. 234 dated 6.12.2020 under Sections 307, 379-B, 353, 186, 188, 148, 149, 34 IPC, Section 25 of the Arms Act, 1959 and Section 51 of the Disaster Management Act, 2005, registered at Police Station Dharmkot, District Moga.
(3.)Custody certificate by way of affidavit of Deputy Superintendent(S), Central Prison, Faridkot has been filed through e-mail. Copy of the same is taken on record.


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